- (1.) Counter affidavit has been filed on behalf of the respondent no. 4. Learned counsel for the petitioners has stated that he does not propose to file any rejoinder affidavit to the counter affidavit of the respondent no. 4.
(2.) Hence, with the consent of learned counsel for the parties, this writ petition is being heard and disposed of finally at the stage of admission.
(3.) This writ petition has been filed by the petitioners with a prayer to issue a writ, order or direction in the nature of certiorari to call for the record and quash the impugned orders dated 2.8.2014 passed by the learned Special Judge (Gangster Act), Gautam Budh Nagar and learned Third A.C.J.M., Gautam Budh Nagar as well as the order dated 27.8.2014 passed by the respondent no. 1, Government of Uttar Pradesh (annexure nos. 3, 4 & 1) to the writ petition.;